Jammu and Kashmir and Ladakh High Court: In the instant matter the petitioners raised their grievance that various orders relating to welfare of transgenders, that were passed by the High Court from time to time have not been complied with. The Division Bench of N. Kotiswar Singh, CJ., and Moksha Khajuria Kazmi, J., noted that the High Court had passed several orders from 2018 to 2020 on myriad issues concerning transgenders like- reservation in jobs, issues related to education, free medical treatment and enabling inclusive environment for transgender persons in the Union Territory of J&K.
The Bench pointed out that despite an array of directions issued in the matter and Union Territory authorities making submissions vis-à-vis compliance; however, the same has not been placed on record before the Court.
Therefore, the Court, in its order dated 22-05-2023, directed the respondents to submit the updated status report as regards compliance of the various directions issued by the Court as referred to above, without fail. The petitioners were also directed to submit the suggestions as to the steps which may be required to be taken so that the same can be considered by the Court while issuing directions to the authorities.
The matter has now been listed on 19-07-2023.
[Aijaz Ahmad Bund v. UT of J&K, 2023 SCC OnLine J&K 298, decided on 22-05-2023]
Advocates who appeared in this case :
Petitioners- Jayna Kotharj, Sr. Adv. with Iqra Khalid, Adv.;
Respondents- Satinder Singh Kala, AAG; Sahila Nisar, Adv; T. M. Shamsi, Dy. SGI.
